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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(1) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001

(1)
(a)No person other than a specified company and a person referred to in sub-section (1) of section 55 shall carry on the business of transmission in the State.
(b)Subject to the rules, if any, a specified company shall carry on the business of transmission in the State.